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[Cites 0, Cited by 0] [Section 177] [Entire Act]

Union of India - Subsection

Section 177(10) in The Companies Act, 2013

(10)The vigil mechanism under sub-section (9) shall provide for adequate safeguards against victimisation of persons who use such mechanism and make provision for direct access to the chairperson of the Audit Committee in appropriate or exceptional cases:Provided that the details of establishment of such mechanism shall be disclosed by the company on its website, if any, and in the Board’s report.